Madhya Pradesh High Court
M/S Ritesh Roadways vs Madhya Pradesh State Cooperative ... on 18 April, 2016
WP-6843-2016 (M/S RITESH ROADWAYS Vs MADHYA PRADESH STATE COOPERATIVE MARKETING) 18-04-2016 Shri D. K. Dixit, learned counsel for the petitioner. Issue notice. Ms. D. K. Bohre, learned Government Advocate waives notice on behalf of respondents No.1 and 3.
Notice be also issued to respondents No.2, 4 and 5 on payment of process fee by Registered A/D within a period of 3 days. Dasti service be also made in addition.
Notice be made returnable by 4th May, 2016. At this stage learned counsel for the petitioner insist for grant of interim relief and submits that the petitioner may be permitted to transport the goods. However, in wake of the fact that bid of the petitioner has been cancelled, no such interim relief can be granted because, granting of an interim relief would tantamount to granting the final relief.
Therefore, prayer for interim relief stands rejected. Cc as per rules.
(SANJAY YADAV) JUDGE